(1)The distribution licensee may require from any person, who requires a supply of electricity to his premises in pursuance of Section 43 of the Act, to give security as provided in clause 4 herein, for the payment of all monies, which may become due to the licensee.(a)in respect of the electricity supplied to such person; and/or(b)where any electric line or electrical plant or electric meter is to be provided for supplying electricity to such person, in respect of the provision of such line or plant or meter.(2)If such person fails to give such security under sub-clause (1), the Distribution Licensee may refuse to give the supply of electricity or to provide the line or plant or meter for the period during which the failure continues.
